SMT. CHANDRASHEKARIAH DHAKASHAYANAMMA,BENGALURU vs. THE INCOME TAX OFFICER, WARD-5(2)(4), BENGALURU

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ITA 54/BANG/2022Status: DisposedITAT Bangalore12 May 2022AY 2017-181 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the addition made by the Assessing Officer under Section 69A was sustained by the CIT(A). The appeal is against this sustained addition.

What were the facts?

The assessee made cash deposits and other credits in their bank account during the demonetization period (November 9, 2016, to December 30, 2016). The Assessing Officer made an addition of Rs. 10,30,780/- under Section 69A of the Income Tax Act.

What were the issues?

Whether the cash deposits made during the demonetization period are unexplained and liable for addition under Section 69A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 69A,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” “A’’BENCH: BANGALORE

Before: SHRI CHANDRA POOJARI

For Appellant: Ms. Sunaina Bhatia, A.R
For Respondent: Shri Ganesh R. Ghale, Standing counsel for dept
Hearing: 12.05.2022Pronounced: 12.05.2022

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal by assessee is directed against the order of CIT(A) dated 10.11.2021. The assessee is in appeal before us with regard to the sustaining of addition of Rs.10,30,780/- made u/s 69A of the Act while passing the assessment order u/s 144 of the Act.

2.

Brief facts of the case are that the assessee during the period of demonetization from 09.11.2016 to 30.12.2016 has made cash deposits as well as other credits in his bank account. Cash deposits of Rs.10,15,000/- in account No. 11202000215 with the

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